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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(xxii) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(xxii)'Framed Building' shall mean a building the external walls of which are constructed of a frame of timber, iron, reinforced cement concrete or steel and such framing consisting of posts or columns and beams, filled in, or wholly or partially covered with bricks, stones, iron plates or other materials and the stability of which depends upon such framing.